Saturday, 02, May, 2026
- हाईकोर्ट का बड़ा फैसला- एक साथ दो पदों पर नियुक्ति नहीं, RSRTC एमडी को परिवहन आयुक्त पद से हटाया
- पीपीसीबी की कार्रवाई के खिलाफ ट्राईडेंट पहुंची हाईकोर्ट, 4 तक मिली राहत; पंजाब सरकार को नोटिस
- Webinar on AI & Cyberspace – Crossroads of Law & Technology by School of Law, Mahindra University [May 9; 11 AM]: Register Now!
- Call for Applications: Fully-Funded Inaugural Workshop on Anti-Caste and Adivasi Indigenous Perspectives on Law, NALSAR Hyderabad: Apply by May 15, 2026!
- यूपी पुलिस को गिरफ्तारी का कारण न बताना पड़ा भारी, हाईकोर्ट ने सरकार पर लगाया 10 लाख का हर्जाना
- No Legal Right to ‘Badhai’ Collection: Allahabad High Court Rejects Transgender Community’s Territorial Claim
- बधाई लेना कोई विधिक अधिकार नहीं: इलाहाबाद उच्च न्यायालय ने ट्रांसजेंडर समुदाय के क्षेत्रीय दावे को खारिज किया
- इलाहाबाद उच्च न्यायालय ने जनहित याचिका की आड़ में व्यक्तिगत हितों के लिए रिट याचिका दायर करने के लिए एक वकील पर 25000 रुपये का जुर्माना लगाया
- Allahabad High Court imposes 25000 costs on an advocate to set a deterrent example to discard invoking Writ Jurisdiction for personal interest under the camouflage of PIL
- वैवाहिक डिक्री में मृतक तलाकशुदा पुत्री की समझौता राशि पर माता का अधिकार : इलाहाबाद उच्च न्यायालय
- Mother Entitled to Deceased Divorced Daughter’s Settlement Amount: Allahabad High Court Clarifies Succession Law in Matrimonial Decrees
- Bombay HC quashes FIR against Shekhar Suman, Bharti Singh over Comedy Show Remarks on Muslim Community
- 14-year-old gets Life Sentence in China for Rape and Murder of Classmate
- Call for Papers: AMUCM Law Society Review 2026 – Flagship Journal of Aligarh Muslim University Centre Murshidabad: Submit by May 9
- Webinar on From Classroom to Courtroom – Bridging the Gap in Legal Practice by IILS [May 8]: Register Now!
